SANTHOSH Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the fourth accused in a Crime registered by the Vadakara Police as Crime No. 449 of 2008 under Sections 468, 471, 420 r/w 34 of Indian Penal Code.

(2.) The petitioner challenges Annexure A final report and further proceedings in C.C.No. 864 of 2014 on the file of the Judicial First Class Magistrate Court, Vadakara.

(3.) The petitioner is a practicing lawyer. The allegation against the petitioner is that with the help of him, the sureties had submitted forged documents to release two accused in Crime No. 291 of 1999 of Vadakara Police Station, namely Ayoob and Abdul Salam. On enquiry, it was found that the documents furnished by the accused is fabricated and false and with an intention to deceive the authorities, who are acting upon such documents.